High Courts20 Jun 2014
United Breweries Ltd. Vs Assistant Commissioner of Income Tax
Karnataka High Court · (2015) 229 TAXMAN 113
Companies Act, 1956 — Section 560Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 82 of 158
High Courts20 Jun 2014Dismissed
Jacintha Swetha D''Souza Vs Louisa D''Souza
Karnataka High Court · (2014) ILR 4366 : (2014) 4 KCCR 3321
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 91, Order 21 Rule 97, 47
High Courts20 Jun 2014
British Biologicals Vs The Joint Commissioner of Commercial Taxes
Karnataka High Court · (2014) 80 KarLJ 37
Central Sales Tax Act, 1956 — Section 9
High Courts20 Jun 2014
Hubli Electricity Supply Company Limited Vs State of Karnataka
Karnataka High Court · (2014) 79 KarLJ 657
High Courts20 Jun 2014
B.L. Srinivas Vs The State of Karnataka
Karnataka High Court · (2014) 4 AKR 75 : (2014) ILR 5092 : (2014) 4 KCCR 2880
High Courts20 Jun 2014
Commissioner of Income Tax Vs Caritor (India) P. Ltd.
Karnataka High Court · (2014) 369 ITR 463
Income Tax Act, 1961 — Section 10, 10A, 10A(2)(i)
High Courts20 Jun 2014
R.K. Developers Vs The Deputy Commissioner of Commercial Taxes (Enforcement)
Karnataka High Court · (2014) 79 KarLJ 566
High Courts20 Jun 2014
M.H. Krishnamurthy Vs State of Karnataka
Karnataka High Court · (2014) 4 AKR 768 : (2015) ILR 515 : (2014) 4 KCCR 3843
Criminal Procedure Code, 1973 (CrPC) — Section 468(2)(a)Seeds Act, 1966 — Section 19(a), 6(a), 7(b), 9(3)
High Courts19 Jun 2014
G.M. Mujeeb Qureshi Vs Ameena Bee
Karnataka High Court · (2015) 1 KarLJ 639 : (2015) 4 KCCR 3501
Karnataka Rent Act, 1999 — Section 27(2)(a), 43
High Courts19 Jun 2014
State of Karnataka Vs Samsung India Electronics Limited
Karnataka High Court · (2014) 80 KarLJ 60
High Courts19 Jun 2014
Aravind Ramachandra Anegundi Vs Karnataka State Financial Corporation
Karnataka High Court · (2014) 4 AKR 706
Land Acquisition Act, 1894 — Section 6(1)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 34, 34(2)State Financial Corporations Act, 1951 — Section 29, 30, 31, 31(1)(aa), 32
High Courts19 Jun 2014
Commr. of C. Ex. and Service Tax Vs Biocon Ltd.
Karnataka High Court · (2014) 309 ELT 66
Central Excises and Salt Act, 1944 — Section 2(e), 2(k)
High Courts19 Jun 2014
State of Karnataka Vs ELF Gas India Limited (Presently Total LPG India Limited)
Karnataka High Court · (2014) 79 KarLJ 545
Karnataka Value Added Tax Act, 2003 — Section 39(1)
High Courts18 Jun 2014
Dayanand Masur Vs The Principal Secretary
Karnataka High Court · (2014) 79 KarLJ 550
Karnataka Sales Tax Act, 1957 — Section 13-A, 25-AKarnataka Value Added Tax Act, 2003 — Section 36, 72
High Courts18 Jun 2014
Commr. of C. Ex., Cus. and Service Tax Vs Shree Renuka Sugars Ltd.
Karnataka High Court · (2014) 309 ELT 655 : (2015) 30 GSTR 243
Central Excises and Salt Act, 1944 — Section 35B, 35C, 35G
High Courts18 Jun 2014
Intel Technology (India) Private Limited Vs State of Karnataka
Karnataka High Court · (2014) 80 KarLJ 90
Karnataka Value Added Tax Act, 2003 — Section 11, 12, 2, 2(6), 39(1)
High Courts18 Jun 2014
State of Karnataka Vs Infosys Technologies Limited
Karnataka High Court · (2014) 80 KarLJ 77
Karnataka Value Added Tax Act, 2003 — Section 10, 11, 11(3), 11(a)(2), 11(a)(3)
High Courts18 Jun 2014
Ravi Products Vs Bangalore Electricity Supply Company Limited
Karnataka High Court · (2014) 4 KarLJ 456